BANARSI DEVI Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) The petitioner herein has challenged cancellation of the admission of her daughter Anita Godara and son Vikas Kumar from Government Girls Primary School Dadia Panchayat Samiti Piprali District Sikar, after which transfer certificate had been issued to them on 8.10.2002 specifically indicating that there are differences between the grand-mother of the students and one lady who was supplying snacks to the school on behalf of the State Government. It is alleged that as a consequence of this action, the two children of the petitioner had to be admitted into a private school entailing expenses which are unbearable for the petitioner.

(2.) A show cause notice was issued to the respondents on this writ petition in response to which Mr. Naveen Dhuwan on behalf of the Headmistress of the school who is respondent No. 5 herein has submitted that the transfer certificate was issued to the petitioner's children on request of the Uncle of the children. But this fact has been strongly denied by the petitioner's advocate who has submitted that this story of cancellation of the admission of the children of the petitioner on request of their Uncle is an after-thought story merely to cover-up their illegal action of driving them out of the school.

(3.) From the arguments advanced by the counsel for the parties it is clearly apparent that the petitioner's children had complained against the quality of the meal supplied to the children and this was communicated to the District Education Officer by the petitioner due to which the school authorities were irritated against this gesture of the children's parents and hence the children of the petitioner had been ordered to be removed from the school and a transfer certificate was issued to them. The mid- day-meal was supplied by the Government through the school and therefore, it was alleged that the quality of the meal was not looked after by the school authorities.